2 [(1) Where death or injury to any person (other than a workman) or damage to any property has resulted from an accident, the owner shall be liable to reimburse such amount, or provide such other relief as may be prescribed, for-- (a) death due to fatal accident; (b) medical expenses incurred due to total or partial disability; (c) loss of wages due to partial disability; (d) other injury or sickness; (e) damage to private property; or (f) such other loss or damage, as may be prescribed.] (2) In any claim for relief under sub-section (1) (hereinafter referred to in this Act as claim for relief), the claimant shall not be required to plead and establish that the death, injury or damage in respect of which the claim has been made was due to any wrongful act, neglect or default of any person. Explanation.-- For the purposes of this section,-- (i) "workman" has the meaning assigned to it in the Workmens Compensation Act, 1923 (8 of 1923); (ii) "injury" includes permanent total or permanent partial disability or sickness resulting out of an accident.Open in Lexace · Ask the AI about this section
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